Section 43AA(2)(a) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 43AA(2)(a) in The U.P. Municipalities Act, 1916

(a)is or has become subject to any of the disqualification [mentioned in clauses (a) to (g) and (i) to (k)] [Substituted by U.P. Act No. 12 of 1994.] of Section 13-D and the disqualification has not ceased or been removed under the said section; or

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State of Uttar Pradesh - Subsection

Section 43AA(2)(a) in The U.P. Municipalities Act, 1916